High Courts07 Feb 1997
Krishnammal Vs Periasamy
Madras High Court · (1997) 1 MLJ 309
Evidence Act, 1872 — Section 11, 13(a), 32(3), 32(7)
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 75 of 84
High Courts07 Feb 1997Dismissed
The Managing Director, Thiruvalluvar Transport Corporation, Madras-2 Vs Lalitha and 6 others
Madras High Court · (1997) 02 MAD CK 0016
Income Tax Act, 1961 — Section 10BWorkmens Compensation Act, 1923 — Section 3, 3(1)
High Courts07 Feb 1997Allowed
Coromandel Indag Products Private Limited, No. 62. Spurtank Road, Madras-600 031 Vs Additional Commissioner for Workmens Compensation II Labour Welfare Board Building, New D.M.S. Compound, Mount Road, Madras-600 006 and another
Madras High Court · (1997) 02 MAD CK 0015
Employees State Insurance Act, 1948 — Section 2(9)
High Courts07 Feb 1997Allowed
G. Varadan Vs The Chief Judicial Magistrate
Madras High Court · (1997) 3 CTC 723 : (1997) 1 MLJ 353
Madras Judicial Ministerial Service Rules, 1955 — Rule 16
High Courts07 Feb 1997
S.V. Periasamy and Sons and Others Vs R. Senthil Kumar and Others
Madras High Court · (1997) 1 LW 527 : (1997) 1 MLJ 420
Transfer of Property Act, 1882 — Section 109, 130, 8
High Courts06 Feb 1997
Commissioner of Income Tax Vs A. Vadivel Chettiar
Madras High Court · (1999) 236 ITR 910
Income Tax Act, 1961 — Section 271(1), 274, 274(2), 28
High Courts06 Feb 1997
M.V. S. SASTRY Vs COMMISSIONER OF INCOME TAX
Madras High Court · (1998) 150 CTR 67
High Courts06 Feb 1997
COMMISSIONER OF Income Tax Vs A. VADIVAL CHETTIAR.
Madras High Court · (1997) 141 CTR 592
High Courts06 Feb 1997
Sri Thenpureeswaraswami Koil Devasthanam Vs The Court of the Revision Authority and District Revenue Officer and Others
Madras High Court · (1997) 1 LW 773 : (1997) 1 MLJ 518
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 4AWaqf Act, 1954 — Section 5
High Courts06 Feb 1997
Shahul Hameed and another Vs The State
Madras High Court · (1998) CriLJ 885 : (1997) 1 LW(Cri) 280
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 395, 411
High Courts06 Feb 1997
M.V.S. Sastry Vs Commissioner of Income Tax
Madras High Court · (1998) 232 ITR 651
Income Tax Act, 1961 — Section 113, 154, 17(1), 2(31), 2(9)
High Courts06 Feb 1997
Commissioner of Income Tax Vs T. Srinivasan
Madras High Court · (1997) 02 MAD CK 0051
Income Tax Act, 1961 — Section 143(3), 147, 256(2), 271(1), 274(2)
High Courts05 Feb 1997
Commissioner of Wealth-tax Vs K. Vivekananthan
Madras High Court · (1999) 235 ITR 300
Wealth Tax Act, 1957 — Section 27, 27(1), 35Wealth Tax Rules, 1957 — Rule 1
High Courts05 Feb 1997
Comex and Co. Vs Collector of Customs
Madras High Court · (1998) 1 MLJ 581
Central Sales Tax Act, 1956 — Section 10AConstitution of India, 1950 — Article 20(2)Customs Act, 1962 — Section 112(a), 130(1)
High Courts05 Feb 1997Dismissed
State of Tamil Nadu and another Vs Tvl. Mineral and Minerals Product of India
Madras High Court · (1997) 02 MAD CK 0157
High Courts05 Feb 1997
Kovilpillai Nadar Vs Tiresha Ammal
Madras High Court · (1997) 02 MAD CK 0151
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a), 10(3)(a)(i), 14(3), 21
High Courts05 Feb 1997Dismissed
Arya Engineering Vs Corporation Bank and Others
Madras High Court · (1997) 2 CTC 83 : (1997) 2 LW 925
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59Transfer of Property Act, 1882 — Section 53
High Courts05 Feb 1997Allowed
G. Anbalagan Vs Managing Director, Thanthai Periyar Transport Corporation Ltd.
Madras High Court · (1998) 2 ACC 103 : (1999) ACJ 1453 : (1997) 1 LW 660
Motor Vehicles Act, 1988 — Section 173
High Courts05 Feb 1997
Commissioner of Income Tax Vs Bimetal Bearings Limited
Madras High Court · (1997) 142 CTR 492 : (1998) 232 ITR 542 : (1997) 94 TAXMAN 537
Income Tax Act, 1961 — Section 139, 140, 140A, 141, 147Income Tax Rules, 1962 — Rule 19(3)
High Courts05 Feb 1997
Comex Co. Vs Collector of Customs, Madras-i
Madras High Court · (1997) 96 ELT 526 : (1998) 1 MLJ 581
Central Sales Tax Act, 1956 — Section 10, 10A, 8Constitution of India, 1950 — Article 20, 226Customs Act, 1962 — Section 11, 111, 112, 113, 115